MOHAN LAL PUNIA (VERMA) Vs. RAJASTHAN. ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner who is an ex-employee of the Rajasthan State Electricity Board, Jaipur (for short 'the Board') and now already retired from service of the Board on attaining the age of superannuation on 28.2.1977, has filed this writ petition against the respondent Board on the grounds inter-alia that he was initially appointed in services of the Board as Lineman-II on 30.8.1960 in the category skilled B at Ramganj Mandi, District Kota under the administrative control of Assistant Engineer of the Board at Jaipur viz. respondent No. 4. The said appointment was made against anticipated vacancies and the staffing pattern as per the norms laid down by the Board in its meeting held on 12.10.1960.

(2.) It has been contended by the petitioner in the writ petition that initially the Board had orally agreed to appoint him as Lineman Grade 1 but since said post was not vacant, he was offered the post of Lineman-II which he willingly accepted. The bone of contention which is arises for consideration of this court between the petitioner and the respondent Board pertains to the incorrect recording of the date of birth in the service book which is mentioned as 25.2.1939 as per the information rendered by the petitioner at the time of joining the services of the respondent board; whereas the petitioner is claiming his date of birth as 29.3.1944. It has further been contended by the petitioner that the date of birth as referred to above was not verified by the respondents up to 1984 and in these circumstances the board had sent a communication to the petitioner on 19.1.1984 to produce documents as relied upon by him for verification of his correct date of birth. In compliance of the said order of the Asstt. Engineer the petitioner got himself examined by the Medical Jurist, S.M.S. Hospital, Jaipur and submitted the relevant documents which were required and which indicated that the petitioner was about 40 years of age as on 23.3.1984. As per the instructions and guidelines which are followed by the respondent hoard in the matter of determining the correct date of birth of an employee who joins the services of the board are the following effect :

(3.) (i) On the basis of Higher Secondary, Matriculation and/or other School Leaving Certificate.